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State of Punjab - Section
Section 67A in The Punjab Co-operative Societies Act, 1961
67A. [ [Omitted by Punjab Act No. 11 of 2017, dated 21.7.2017.]
***.] [Substituted by Punjab Act No. 14 of 2014.][Substituted by Punjab Act No. 14 of 2014.]| 67A. Recovery of certain loans or arrears of lands revenue.-[(1) Notwithstanding anything contained in Section 55 or Section 56 or Section 63, a co-operative society may apply to the Registrar for the recovery of arrears of any loan advanced by it to any member together with interest accrued thereon and when such an application is made it shall be accompanied by an up-to-date statement of account in respect of such loan and interest thereon.] [Substituted by Punjab Act No. 15 of 1978 Section 2.](2) [ The Registrar may, on receipt of an application under sub-section (1) orsuo moto, after making such enquiries as he deems fit and after affording the member concerned an opportunity of being heard, grant a certificate in the prescribed form for the recovery of the amount due from such member on account of loan and interest thereon.(3) Subject to the order, if any, that may be passed in appeal under section 68, the certificate granted by the Registrar under sub-section (2) shall be final and conclusive and the amount, specified therein as due from the member on account of loan and interest thereon shall be recovered in the same manner as arrears of land revenue.] [Inserted by Punjab Act No. 3 of 1978 Section 4 w.e.f. 16th November, 1977.] |